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[Cites 0, Cited by 8] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2) in The Companies Act, 2013

(2)If a company makes any default in complying with the provisions of sub-section (1), the company and every officer who is in default shall be liable to a penalty of one thousand rupees for every copy of the memorandum or articles issued without such alteration.